Section 29 in The Tripura Agricultural Debtors Relief Act, 1975
29. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the form of application to the Tribunal;(b)the form and manner of service of notices;(c)the fees payable on applications and appeals;(d)recording of evidence and marking of document by the Tribunal;(e)the registers to be maintained by the Tribunal;(f)the procedure to be followed in appeal and revisions under this Act;(g)verifying the sufficiency of the security offered for the grant of loans;(h)the manner of recovery of loans not other sums from defaulting debtors by the State Government on lines similar to provisions for recovery of arrears of land revenue;(i)any other matter which has to be or may be prescribed.(3)Every rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before the State Legislative Assembly, while it is in session, for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, the Legislative Assembly makes any modification in the rule by way of amendment or repeal, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or repeal shall be without prejudice to the validity of anything previously done under that rule.
